Prashant Fulchand Magar vs Union Of India Through Secretary ...
2021 Latest Caselaw 4623 Bom

                               1                            ca 2803&2805.2021

    IN THE HIGH COURT OF JUDICATURE AT BOMBAY
               BENCH AT AURANGABAD

           901 CIVIL APPLICATION NO.2803 OF 2021
                            IN
                       WP/5059/2019
                 PRASHANT FULCHAND MAGAR
                          VERSUS
       UNION OF INDIA THROUGH SECRETARY AND OTHERS
                            ...
      Advocate for Applicant: Mr.Patil Swapnil S.
    Advocate for Non-applicants: Mr. M. N. Navandar
                             ...

           902 CIVIL APPLICATION NO.2805 OF 2021
                            IN
                       WP/5060/2019
                    RAM NARAYAN YADAV
                          VERSUS
       UNION OF INDIA THROUGH SECRETARY AND OTHERS
                           ...
      Advocate for Applicant: Mr.Patil Swapnil S.
    Advocate for Non-applicants: Mr. M. N. Navandar
                             ...

                                   CORAM:    S. V. GANGAPURWALA &
                                             R. G. AVACHAT, JJ.

                                   DATE:     12th MARCH, 2021

 PER COURT:

1. The applicants seek extension of the order staying the departmental enquiry.

2. We had directed the departmental enquiry to be stayed for a period of 1 year on the ground that criminal case on the basis of the same charges is pending. Thereafter, we extended the period by six (06) months more considering the

2 ca 2803&2805.2021

situation. The same request is made again. According to the learned Counsel for the applicants, 18 witnesses have been examined in the criminal case.

3. Be that as it may, we had stayed the departmental enquiry pending the criminal trial for 1 year on the basis of the judgment of the Apex Court in case of G. M. Tank Vs. State of Gujarat and others reported in 2006 (5) SCC 446, wherein the departmental enquiry was stayed for 1 year.

4. Considering the pandemic situation we had extended the period by 6 months more.

5. Now, for the same reason, we are not inclined to entertain the present civil applications, however, the J.M.F.C., where the criminal case is pending, may endeavour to decide the criminal case expeditiously.

6. Civil Applications are disposed of.

[R. G. AVACHAT, J.] [S. V. GANGAPURWALA, J.]

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